SHAKTI Vs. ANITA

JUDGEMENT

(1.) The marriage was solemnized according to Hindu rites between the parties on 9/11/2008.

(2.) One girl child Mannat was born on 7/9/2010 and a son named, Kushagra was born on 20/2/2013. It appears that soon thereafter, the relationship between the parties soured and in the year 2013 itself a divorce petition was filed by the appellant at the Family Court, Jhajhar. In terms of the judgment dtd. 25/10/2016, the decree of divorce was granted under Sec. 13 of the Hindu Marriage Act, 1955 on grounds of cruelty.

(3.) The respondent, aggrieved by the same, preferred an appeal before the High Court of Punjab and Haryana. The appeal has been allowed by the judgment dtd. 16/11/2019 of the Division Bench.